DIPAK KUMAR PATRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) - By this writ application, the petitioner has challenged the authority of the Deputy Secretary, State Transport Authority to impose a condition in the offer-letter which is in conflict with the actual resolution passed by the State Transport Authority while considering the application for grant of permit.

(2.) The following facts are not in dispute: The petitioner applied to the State Transport Authority for grant of Stage Carriage Permit in the route of Kontai to Midnapore Town via Egra, Belda, IIT Kharagpur. While filing such application, in column No. 13, the petitioner made specific statement that he was in possession of the vehicle being No. WB-31/0924.

(3.) The State Transport Authority in its meeting decided to grant permit in favour of the petitioner. The actual resolution taken by the State Transport Authority vie Item No. 19 is quoted below: "Shri Dipak Kumar Patra, the applicant was represented by his learned advocate in the meeting and was heard. After hearing the STA, W.B. resolved to grant permit on the route Contai to Midnapore Town via Egra, Belda, IIT Kharagpur in favour of the applicant."